Section 67(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)A Regional Transport Authority may, by general or special resolution recorded in its proceedings and subject to such restrictions, limitations and conditions as may be specified, delegate to Chairman, Secretary, Additional Secretary, or Assistant Secretary of the Authority all or any of the following powers, namely :-(a)to grant, refuse or renew a private service vehicle permit under sub-section (1) of Section 76;(b)to grant, renew or refuse goods carriage permit under Section 79;(c)to renew goods carriage permit under Section 81;(d)to permit the replacement of one vehicle by another under Section 83;(e)to suspend a permit under Section 86 or to recover from the holder thereof the sum of money agreed upon in accordance with sub-section (5) of the said section;(f)to grant or refuse to grant a temporary permit under Section 87 or under sub-sections (7) and (8) of Section 88, as the case may be;(g)to countersign a temporary permit under sub-section (1) of Section 88 or to attach or vary conditions thereof under sub-sections (1) and (3) of the said section;(h)to grant, renew and refuse the national permit for goods carriage under sub-section (12) of Section 88;(i)to grant, refuse or renew licences of Agents under Rule 120 and 132 or to suspend a licence under Rule 128 or to recover from the holder thereof sum of money agreed upon in lieu of suspension :Provided that the Chairman, Secretary or Assistant Secretary, as the case may be, shall(i)keep informed the Regional Transport Authority from time to time of the action taken by him in pursuance of the power delegated; and(ii)arrange to paste on a notice board on the premises of the office of the Regional Transport Authority a copy of every resolution of that Transport Authority delegating its power to him.
